SAURABH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 481/2019 registered at P.S. Rehli, District-Sagar (M.P.) for the offence punishable under sections 498-A, 377 and 506 of IPC.

(2.) As per the prosecution story the allegation against the applicant is that he has committed unnatural intercourse with the prosecutrix.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 7/10/2019. It is further submitted that due to dispute between applicant and family members of prosecutrix/wife, a false case has been registered against him. Charge-sheet has been filed and trial will take time to conclude. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required in this case. On the aforesaid grounds, prayer is made to release the applicant on bail.